THAKOR SENDHAJI CHHAGANJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Monali Bhatt, learned APP waives service of Rule for and on behalf of the respondent State.

(2.) The present bail application has been filed under Section 439 of the Code of Criminal Procedure. The applicant has been arrested in connection with FIR being I C.R. No.19 of 2020 (Part A 11206078200483) registered with Unava Police Station, Mehsana for the offences punishable under Sections 457, 380 and 114 of Indian Penal Code.

(3.) The learned counsel appearing for the applicant submits that the applicant is behind the bar since 7.2.2021. The conclusion of trial may take time. Nothing is to be recovered from the applicant.